Section 12 in The Orissa State Financial Corporation General Regulations, 2003
12. Share Certificates.
- (i) Every share Certificate shall be issued in the format enclosed as at Annexure-A, B & C bearing a serial number and shall specify the number of share in respect of which it is issued and there distinguishing numbers or as modified by the Board from time to time.(ii)Every share certificate shall be signed on behalf of the Corporation by two Directors (including the Managing Director) duly authorised in this behalf by the Board and such signature may be printed, engraved lithographed or impressed by such other process as the Board may direct.(iii)A signature so printed, engraved, lithographed or otherwise impressed shall be as valid as a signature in the proper handwriting of the signatory himself.(iv)Every share certificates shall be issued under the Common Seal of the Corporation.
